High Courts27 Jun 2023
Bharat Petroleum Corporation Limited Taxation Vs Assistant Director Of Income And Others
Bombay High Court · (2023) 06 BOM CK 0092
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 156
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Bombay High Court judgments
72,538 judgments · page 235 of 3,627
High Courts27 Jun 2023Dismissed
Prabhat Properties Private Limited Vs Asst. Commissioner Of Income Tax And Others
Bombay High Court · (2023) 06 BOM CK 0091
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148Evidence Act, 1872 — Section 101, 103
High Courts27 Jun 2023Dismissed
Oerlikon Balzers Coating India ] Private Limited Vs Union of India And Others
Bombay High Court · (2023) 06 BOM CK 0088
Constitution Of India, 1950 — Article 226Direct Tax Vivad Se Viswas Rules, 2020 — Rule 3Income Tax Rules, 1962 — Rule 45, 47(1)
High Courts27 Jun 2023Allowed
Tata Consultancy Services Ltd Vs Deputy Commissioner Of Income-Tax And Others
Bombay High Court · (2023) 06 BOM CK 0084
Income Tax Act, 1961 — Section 37, 37(1), 143, 143(2), 143(3), 147, 148, 151
High Courts27 Jun 2023Allowed
Bennett Coleman And Company Ltd Vs Union Of India And Others
Bombay High Court · (2023) 06 BOM CK 0083
Income Tax Act, 1961 — Section 142(1), 143(2), 147, 148
High Courts27 Jun 2023Allowed
Nuclear Power Corporation Of India Limited Vs Deputy Commissioner Of Income Tax And Others
Bombay High Court · (2023) 06 BOM CK 0082
Information Technology Act, 2000 — Section 80IA, 115JB, 142(1), 143(3), 147, 148, 151, 246A
High Courts27 Jun 2023Dismissed
Hindoostan Mills Limited Vs Deputy Commissioner Of Income-Tax And Others
Bombay High Court · (2023) 06 BOM CK 0081
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 72(3), 72A, 72A(2), 72A(2)(a), 72A(2)(b), 147, 148
High Courts27 Jun 2023Dismissed
Kai Balkrishna R Gawade Mandai Vs Income Tax-Officer And Others
Bombay High Court · (2023) 06 BOM CK 0080
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 148, 148A(d)
High Courts27 Jun 2023Allowed
Kapstone Constructions Vs Assistant Commissioner Of Income Tax And Others
Bombay High Court · (2023) 06 BOM CK 0079
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148
High Courts27 Jun 2023Allowed
Maharashtra State Power Generation Company Limited Vs Assistant Commissioner Of Income Tax And Others
Bombay High Court · (2023) 06 BOM CK 0078
Income Tax Act, 1961 — Section 37(1), 142(1), 143(3), 147, 148, 156, 271(1)(c), 274Companies Act, 2013 — Section 135
High Courts27 Jun 2023Dismissed
Welcome Plywood Pvt. Ltd Vs Income-Tax Officer And Others
Bombay High Court · (2023) 06 BOM CK 0077
Constitution Of India, 1950 — Article 226Income Tax Act, 1961 — Section 148
High Courts26 Jun 2023Disposed Of
Rajendra S/O. Maruti Najan Vs State Of Maharashtra & Anr
Bombay High Court · (2023) 06 BOM CK 0090
Constitution Of India, 1950 — Article 226
High Courts26 Jun 2023Disposed Of
Arshiya Limited Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0089
Maharashtra Village Panchayats Act, 1959 — Section 124
High Courts23 Jun 2023Partly Allowed
Vija Rjmljl Pivjl And Others Vs Chjitjli Chetjn Pivjl
Bombay High Court · (2023) 06 BOM CK 0055
Guardians and Wards Act, 1890 — Section 7, 12, 25Hindu Minority And Guardianship Act, 1956 — Section 6
High Courts23 Jun 2023Disposed Of
Shahazada Alisagar Bhaisaheb Kalimuddin And Others Vs Joint Charity Commissioner, Greater Mumbai & Ors
Bombay High Court · (2023) 06 BOM CK 0051
Maharashtra Public Trusts Act, 1950 — Section 41B, 41D, 41D(1), 41D(1)(c), 41D(1)(d), 41D(1)(f), 41D(2), 41D(2)(a), 41D(2)(b), 41E
High Courts23 Jun 2023Disposed Of
Nutan Jaibharat Co-Operative Housing Society Limited Vs State Of Maharashtra And Others
Bombay High Court · (2023) 06 BOM CK 0050
Maharashtra Co-Operative Societies Act, 1960 — Section 79A, 91
High Courts22 Jun 2023
Pavan Vs Vice-Chairman/ Member � Secretary
Bombay High Court · (2023) 06 BOM CK 0070
High Courts22 Jun 2023Allowed
Sandeep Vs Sushama
Bombay High Court · (2023) 06 BOM CK 0069
Code Of Criminal Procedure, 1973 — Section 97Guardians and Wards Act, 1890 — Section 7Hindu Minority And Guardianship Act, 1956 — Section 6, 6(a), 13, 17, 21
High Courts22 Jun 2023Disposed Of
M/s.API Civilcon Private Limited Vs Municipal Commissioner And Others
Bombay High Court · (2023) 06 BOM CK 0068
High Courts22 Jun 2023Dismissed
Goutam Gopal Jadhav Vs State Of Maharashtra
Bombay High Court · (2023) 06 BOM CK 0064
Indian Penal Code, 1860 — Section 207, 307, 326, 335, 452, 506Code Of Criminal Procedure, 1973 — Section 315Evidence Act, 1872 — Section 27